Shiv Lal vs State Of Rajasthan
2021 Latest Caselaw 10018 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6197/2021

Shiv Lal S/o Sh. Ragaha Ram, Aged About 40 Years, B/c Mina R/ o Mokrani Mohalla, Rani, P.s. Rani, Dist. Pali (Raj.). (Presently Lodged In Sub District Jail, Bali).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Vikram Choudhary For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

05/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.60/2021 registered at Police Station,

Rani, District Pali for offence under Sections 341, 323, 307 IPC.

Learned counsel for the petitioner submits that the petitioner

was not the assailant but actually the complainant and his two

friends including the injured had beaten up the petitioner and

have burnt his motorcycle.

Taking into consideration the nature of injuries caused on

Dilkhush, which is a stab wound on right chest and the weapon

recovered from the petitioner, which itself is quite lethal one; I am

not inclined to release the petitioner on bail. The bail application is

dismissed at this stage.

(SANJEEV PRAKASH SHARMA),J

76-MMA/-

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